Section 260(4) in Rajasthan Municipalities Act, 2009
(4)In the event of non-compliance with the requirements of the notice within the period mentioned therein, the Municipality may cause such order as it may be specified in the notice to be taken with the building in question at-the cost of the owner or persons interested therein and shall, if the building is taken down, cause all the material thereof to be removed and sold forthwith.
